G.Subbaiah Konar vs The Inspector General Of ...
2023 Latest Caselaw 6222 Mad

                                                                              W.A.(MD) No.812 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 14.06.2023

                                                     CORAM:

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 and
                              THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                           W.A.(MD) No.812 of 2023
                                                    and
                                          C.M.P.(MD) No.6672 of 2023


                 G.Subbaiah Konar                                             ... Appellant

                                                        -vs-


                 1. The Inspector General of Registration,
                    No.100, Santhome High Road,
                    Chennai - 600 028.

                 2. The District Registrar,
                    Madurai District, Madurai.

                 3. The Sub Registrar,
                    Karungalakudi Sub Registrar Office,
                    Melur Taluk, Madurai District.

                 4. Chokkalingam

                 5. C.Vijayan                                  ... Respondents / Respondents

                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                     W.A.(MD) No.812 of 2023




                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the order,

                 dated 29.03.2023, passed in W.P.(MD) No.14402 of 2016, on the file of this

                 Court.



                                  For Appellant      : Mr.AN.Ramanathan

                                  For Respondents    : Mr.M.Prakash
                                                       Additional Government Pleader for R1 to R3


                                                       JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

We do not see any grievance for the petitioner to challenge the order

of the Writ Court. The Writ Court has after all said that it will be open to the

authority to either invoke Section 77-A of the Registration Act, 1908, or move the

appropriate Court.

2. If any action is taken under Section 77-A of the Act, it is open to

the appellants to challenge the same in the manner known to law. Hence, we do

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https://www.mhc.tn.gov.in/judis W.A.(MD) No.812 of 2023

not find any reason to entertain this writ appeal. Accordingly, the writ appeal is

disposed of with the above clarification. No costs. Consequently, the connected

miscellaneous petition is closed.

                                                     [R.S.M., J.]        [L.V.G., J.]
                                                               14.06.2023
                 NCC      : No
                 Index : No
                 Internet : Yes
                 PKN


                 To:

1. The Inspector General of Registration, No.100, Santhome High Road, Chennai - 600 028.

2. The District Registrar, Madurai District, Madurai.

3. The Sub Registrar, Karungalakudi Sub Registrar Office, Melur Taluk, Madurai District.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.812 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

PKN

W.A.(MD) No.812 of 2023

14.06.2023

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https://www.mhc.tn.gov.in/judis